S. R. Singh and D. R. Chaudhary, JJ. - (1.) Nidus of the controversy involved in this bunch of writ petitions is the placement of S. C. Mal, K. C. Saxena, etc. in the seniority list of Entertainment and Betting Tax Inspectors, Grade II qua the petitioners herein.
(2.) In some of the writ petitions, the seniority list dated 28.10.1991 is sought to be quashed, inter alia, on the ground that the aforestated officers amongst others, who were initially appointed as Entertainment and Betting Tax Inspectors, Grade II on deputation have been wrongly placed to rank above the petitioners in the seniority list, albeit, the fact that the petitioners were appointed directly in consultation with the Public Service Commission anterior to the regularisation of the services of the aforestated officers in the cadre of Entertainment and Betting Tax Inspector, Grade II.
(3.) Amongst other reliefs claimed in some of the petitions, the reliefs of quashing the seniority list of Assistant Commissioner Entertainment Tax circulated vide office memorandum dated 17.8.2000 ; the notification dated August 21, 2000 of appointments by promotion of Assistant Commissioner, Entertainment Tax to the post of Deputy Commissioner, Entertainment Tax ; and the seniority list of District Officers Entertainment Tax circulated vide order dated July 21, 1999, have also been claimed.;